Anand Rajput vs State Of M.P

Rajeev Kumar Shrivastava, J

The applicant has been arrested on 11/11/2020 in connection with Crime No.104/2020 registered at Police Station Chirula, District Datia for offence

under Sections 307 and 34 of IPC and Section 25(1-B)(A) of Arms Act.

It is submitted by learned counsel for applicant Anand Rajput that the applicant has not committed any offence. He has falsely been implicated due to

previous enmity. The injury caused is self inflicted which has been caused by the complainant himself and all the family members of the applicant have

been implicated in this case. It is further submitted that the applicant is in custody since last more than six months and there is no possibility of

conclusion of trial in near future. Hence, prayed for grant of bail to the applicant.

Per contra, learned State counsel as well learned counsel for the complainant opposed the bail application and have submitted that the case against the

present applicant is registered under Sections 307 and 34 of IPC and Section 25(1-B)(A) of Arms Act wherein gunshot injury has been caused to the

complainant. Hence, prayed to reject the bail application.

Heard learned counsel for the rival parties and perused the materials available on record.

Considering the arguments advanced by learned counsel for the applicant as well as other facts and circumstances of the case, without commenting

on merits of the case, the application is allowed and it is hereby directed that the applicant shall be released on bail on his furnishing personal bond of

Rs. 75,000/- (Rupees Seventy Five Thousand only) with one solvent surety in the like amount to the satisfaction of the Court concerned for his regular

appearance before the Court concerned.

In view of COVID-19 pandemic, the Jail Authorities are directed that before releasing the applicant, his/her Corona Virus test shall be conducted and

if it is found negative, then the concerned local administration shall make necessary arrangements for sending the applicant to his/her house, and if the

test is found positive then the applicant shall be immediately sent to concerning hospital for her/his treatment as per medical norms. If the applicant is

fit for release and if he/she is in a position to make his/her personal arrangements, then he/she shall be released only after taking due travel permission

from local administration. After release, the applicant is further directed to strictly follow all the instructions which may be issued by the Central

Govt./State Govt. or Local Administration for combating the COVID-

If it is found that the applicant has violated any of the instructions (whether general or specific) issued by the Central Govt./State Govt. or Local

Administration, then this order shall automatically lose its effect, and the Local Administration/Police Authorities shall immediately take him/her in

custody and would send him/her to the same jail from where he/she was released.

This order will remain operative subject to compliance of the following conditions by the applicant :-

The applicant will comply with all the terms and conditions of the bond executed by him/her;

The applicant will cooperate in the investigation/trial, as the case may be;

The applicant will not indulge herself/himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to

dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;

 4. The applicant shall not commit an offence of which he is accused;

 5. The applicant will not move in the vicinity of complainant party and applicant will not seek unnecessary adjournments during the trial;

 6 . The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be; and

 7 . The applicant will inform the SHO of concerned police station about his/her residential address in the said area and it would be the duty of the

Public Prosecutor to send E-copy of this order to SHO of concerned police station for information;

 Application stands allowed and disposed of.

 E- copy of this order be sent to the trial Court concerned for Compliance.

Certified copy/ e-copy as per rules/direction.